Section 6 in The U.P. Homoeopathic Medicine Act, 1951
6. Term of office of members.
- The term of office of a member [including a member appointed as Chairman or elected as Vice-Chairman] [Substituted by U. P. Act 4 of 1956. Section 2.] of the Board shall be three years from the date of his election or nomination as a member. An outgoing Chairman or member, if otherwise qualified, shall be eligible for [re-appointment or renomination] [See Notification No. 88-BH/V-1226-52, dated August 15. 1952, in the Official Gazette, dated August 16, 1952, part 1, page 944.] as Chairman or member.
